S.K.GANGELE,J. - (1.)These two revisions have been filed against the common judgment dated 7.12.2016 passed by 3rd Additional Sessions Judge, Katni passed in Cr. A. No. 2700046/2016 and Cr. A. No. 2700073/2016. By the aforesaid judgment learned lower appellate Court has modified the judgment of the trial Court and sentence imposed against the appellant Gopal Sharma has been modified. He is punished with the punishment of till rising of the Court in place one year RI (four counts) with a further direction that appellant shall pay amount of Rs. 53,76,000/- along with interest at the rate of 9% p. a. Against the aforesaid judgment Mr. Gopal Sharma has filed Cr. R. No. 624/2017 and M/s. Punjab Stores filed Cr. R. No. 638/2017.
(2.)In spite directions issued by this Court Mr. Gopal Sharma did not pay the amount as ordered by the trial Court. Hence, this court issued warrant of arrest against him vide order dated 9.3.2018 passed in Cr. R. No. 638/2017.
(3.)Earlier vide order dated 27.9.2017 passed in Cr. R. No. 624/2017, Mr. Gopal Sharma was directed to deposit an amount of Rs. 53,76,000/- as awarded by the appellate Court within three weeks. It was further directed that an amount of Rs. 6,00,000/-, shall be adjusted in the aforesaid amount, which was deposited by Mr. Gopal Sharma before the trial Court.